State By Mandya Rural Police Station vs K Balasubramanyam on 13 April, 2010

[Cites 1, Cited by 1]

Karnataka High Court

State By Mandya Rural Police Station vs K Balasubramanyam on 13 April, 2010

«u wm4"MW"'|W#7'|'¢v*l um-wt

  Kﬂﬂﬁﬁi' msme?.%        .
 mvacam

W'"'**WmWW WWW  WW mmmiwmawzw» mama mgmezz war amlmmmm MEG?-E mmm Of KARMXMKA EMEWH COMM Q? KARNA'§"AE{A MGM C

HUT% I§Is'.mCOUR'I"OF  AT  E 

l}i'f%TI-IE13"'5EA':"OFAPRE 2010

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rmﬁozzma am. ..1'us'r:xmx.n:  4-

 

    "
smxmmsmmxmmu; 
6/<)KARAPPA1i,i_ A _  4% 
AGED ABou1?~4i";?2'.A;:'%.3,   V _  '
occ:Es:Jsnm\;2:;m;_ A  

3:33 Emamaﬁa. i:¢::..;::;¢..'.¢"s;-A'-.;.';e', 
G/G'rﬁ31'&559P?i-£4   V %
mmmnvngaatm, . ' "

HAIIJIQFRI TALUK. W 

: 1'1?3m sﬁgmnmnnwmmwmmn mmma smrxorz
V a?sm~«<A1m (3401? came. mama we GEAR'? LEAVE *'1'C>
 'Em  AGAEST TM mmwlrr am Gﬁbﬁﬁ
% " " u :v"."'--GFAA  mmn 01.06300? 36 r;.:.<:.*m:.?o[20o5 mt

 ' 'IfB*E'13'1I..E as? ma am, wsmczsra -- A£:QU1'i"'{"£ﬂG rm
 Rﬁsmﬁnmminccussn mg mg ewmm

   UKEER SECHOH 279,. 33?, 338,. 30-4-9; OF

 *  mm Ame sEc'rIGH 187 G}? HGTGR VEKIGLE ACT,
 ""~m~§

TH$ Aﬂﬁ Cﬁﬁfﬁ' 638 $63 Hmkﬂﬁ T33 BAY,

THE CQURT EDELNEREIZ} 1% mzmwmez

 RESPGKSERT



£.§..§.9_ 

Aw% by the judgmt and ordw 
o3..ca.2m7, panmt by die .mnm, 
c.c.m.7*o;20m, aoqun-mg the raapomc:2t!.acc'§§}h§§i':V¢¥if '."' %

M chum Wm W 1: him   W    

wmmbk undw Section 279, 33%,%3a3   

rm and 137 of the new v¢§ic:gk%act%gr¢:%%anar:'mg
Act'), the sum has pmemmd   
3?'3{1)am1(3Jc>fCrfLt::; 1-.  %'     

2. The mg  is that
on   A' p.m., the
 %  K.S.R.'1".(3. bus
mm  drw the said bus
ﬁn Wk  i %. hum"

 

 which mme: from 'hm opposing

V   rwult of wﬁeh, taut of ﬁvc mmm of the

pamm died at tbs apat ané athsa thm

V."   gimus irgum, ané in spite at th»:

*'""'W * '*0-«WWW W3" WWWWMWWM EWWW M«»Wmy ww mmmmmammm mum" mmwm vs" mmmmtaanmm mmwn mwwueza Wm mmmwzmﬁumm. mam m.,;&mai"' QW mxmawnm Hiﬁﬂ Q;

sawha zwgserzﬁmfﬁmeé ran away ﬁéem the plmm



'¢.%H%'°bdf! » wwwmﬁ mm mmmnumzmmm i""l£tW.'W"'ﬂ. aﬁ!,w.$#KE 'MM mwmwmaﬂkm "ma," gwtlijifﬁi U? K.A%€;N%¥M!'Kﬁa MEQQM €.;€.}I#UFE'!" U? Kﬁiﬁ-Nﬂiikﬂﬁ HEGW (.;l{3U§3T KM" K'CA.i{N&"§"ﬂ3I.¥€ﬁ W363"! C

wiﬂmut pmvidmazay madmaasiatam to the injzrad 

pmm er mini the polica about the 

3. 'rm mrndmt/awxzgaxd    : 

for :1»-, dnarges lavenea mm      
set down for evﬁmm,  
iaaﬁed, C.Ws.1 and 2    learned
mama and   and 2.
'ITm% in :;f5,§atz:nn'1::x:.s  the
  ef the prmecutiotz on
mm  W  mm ':3 the

   %  seem»; 313 at' Cr.P.C an

 ha paw the j11d%nt umiw

V     the zmpendemiamwd am the
  X mi mm mm' mfpxmx ma 2 $4 smnmmm
A   tha guﬁt cf the reepondcnti aecuwcl.

' 4. 1: 3 mm: than juamnt af aoquitcaz tha

 " Stammsprm1'3.1aacitﬁaawaa1. upmmm cxfnzxtim



 if-{W 33.1 sf CLRC maﬁa ﬁssuanm cf

N¥'WW' %.;Ji.-'Niki WV RR'KMﬂLﬁMRM w;mnr-m;;w%;3m-ww'mmm:mm§mmm- "W753!" MWWKJ W!' M.MKNﬂ:i'.ﬂRR "NEW?! "HUGH? "U?" ERKNR"E"R'!§ﬂ' 'H¥'WH"MUUK'!' EM" Wﬂﬁwﬁfﬂﬁﬁ 'M!§3M"%§'

of this appeal, the respoadnmtlaamzseci agree!
tin-ough& caunsel.

5. I have mm tbs mama} am both cm    " _

5.    »

 

Gevvatw pkeader a  for  

Mmu-em m clming the  

 

dam' Inf   esndem.' cc:

ma this has mmm   =§%a£'% e. 1: is his
submmlon that  of C.Ws.1 and 2
as P.Wa.1 grai 2  though an several

   mmad with tm report that

 

TV    am undw' t%ae      

 gm amimﬁcsm undw

 

  '  .   tim mam*ia}. wiamsws, but in spite af such

 " the mu:-ct beiaw mum 23:: mm' 3 mam: and

 



 %a¢-.w;§4 ":a § for their !

WEWW mwwzm WW mmmmmsmmm ﬂﬁwﬂ mawfm WW mmawmzmwa WEWE1 MWWWI M? mnmmmmmm Niﬁéﬂ MUUKE wk mnamammwa. HEWW Mmmﬁi W?' $"$%Q€WM"WM%ﬂ "Him 

were scram an C.Ws.1 to 3, on O5.12$20G€z, 

magma abuwm nmugh, the 1mm 
%c1 ism ofhailable mram mm c.wa.1;W% §    _
a1.1  Wm 'nmmd £01'   
:2<>.12.2m5 On 20.12.3006, c.$2e.:%.k;o _3  

beﬁzra the Cmzrt. Harm   
mmw an 9%.: and 3 
was mt mag: cm.   to be
bound om.    to
c>«w1.2oo7.   may-mama
was an    7 '  adjourw ta

eréer ahﬁa "raj; {ﬁn that day amt of thc:

  ""  14.fJE.Q£00'i', 631.3 did not

'éwpﬁx {:,mm%%   Eearw Maﬁtataa dkwtw, £331.15

.  of  maﬁa: {3.W.3 and $'£. Iﬁ m

 befare that: Caurt en.

 

 ﬁn 95.€}3.;2ﬁQ'?§ mane cf the mm&m*
 wm pxmant. Thﬁre, the ms: was
  ix: 3.4~.£33.2Gﬂ*'? with directkn ﬁr fnauam of

szzmm w C.Wa.1 £3 15, ilwugh, éﬁegi and 2 had.

L,/'



'ﬁt uavmmm ro mpmprmwus-gm

W" *'""*'"'WWW"' "WWW W:-wvgwm: war" nJ~M€NM.%i-&.E'E.M mmw mwiﬁﬂﬁ M? MM€.NaW£'AKR HEB?! €05.33"? 0% mmmwm HEQH Céﬁmﬂ? W2?' Kmwwzmm HEQW ﬂ

alﬁ ham maxmrm as P.Ws.x and 2. 

14.G3.2'%'?, the case wm again 
27.93.2

o<>7 and rum to: 99.9-msorr. am an days was 5f the witx1$m cwm mmmm cm was an % am and the (tests was {>11

23.a4.2~eo7, me that an C.Ws.1 to 24 case to 07.95.2007. the tarcimr sheet 0111 o7.a5.2oo7; Puma Pmacumr am an 8'? and 311 of Cz*.P.C. praying. far mm: zm wimesm. 2 Iﬁiypﬁmﬂan, win d 3321:: of 'ha 33%.: to 24- sad the mm mm 14,05,200? md awn. an 1435,2007, ta 28.95.2039' with aamtmn ta mug mu an (1.Wa.3. has 24 ﬁrmﬁy. 911 28.05.2037, ﬁrm, mm: est' ths wiiwsea mam %m:, the imaged E 51/ m at-mur'uwr-e :9 I W" wwww WW wmmwmamma Haw" wmuaezw. cur ixmnmmmmum Hwéﬂ amum U?' KARNEWAKA HEGH (mum 02* KARNAVAKA HJGH C ham Jm ram ta sheet do not indimtc any rsmsam as to why C.W.3 talam on tm day they aﬁxved. The of the witneaaea, who wears pursuant to the 31% cm.

10. As um rm:-rm:

Assistant an aﬂrelitxaﬁon umm {:1-.p.c new-ug fgr hauamm an the ground that the mm' ,.,L ?as%%in%api:n Aﬁsfﬁﬁ ' of mmmm has: not f Cr.P'.C wxpowwa the Ceurt to ﬁﬁ iftha cam is aaeaaﬁea that me hasfsiﬁﬁapﬁr insgﬁeofthae A csf suﬁm. the Gear: has power to Kane iafaﬁtg Tim !mr@ Maplﬂate in the {am an powws washed m him, the stzxftmm issued ta 3?

Mwm wwwwsmm war mmnsvmxmnm wnmm wwwma Mm" W-vmmmsmrxm mmrn mwwna 'U?' nnxmﬁamnm Mimn mwums Mr mmmmmamm Mmaiﬂ mgmzm WE" ﬁﬁkmﬁffﬁiﬁﬂb. HIGH (3 19 a%1wmmm ﬁr their }m "lawn uponthem, am thsyrminedawant.

11. ms mm Mamas ougkt ' ﬁhi wineaaamto scant"

«mm. mm: mam % Ma£§'a'tz in ' $313111} Com-3 ammmnt it: Vamdazxce with new The p:roo$.u'e and nut diupemainn (sf 31' the dﬁmden m& abaw, in the ta.-_«e-a_.:m-T"-4-:2 nf the iemﬁ gzﬁft nf tba awmeﬁ. In ﬁat; sf tiw ramrés «Maw... WllM*§ml"4&£M"|f'«\X W. mum' as he . The 3%" 2 of acquzttai' 3 3f the mm Mega-am mmu: aﬁetdhg reasormble """""" "'"""""""""'"" "'"*""' BN8"? war' mmnswmaﬁmm ﬂﬁmﬂ 'L.«UUKi U!" !§.ﬁ¥€NiM'AKA HIQH COURT €13? KARNATAQ H335"! COURT OF K&RNATAKﬁ. HIQH C 11 mimtea that tlxermpondcrxtiaacaczzaw has mt wrbxzsly displzmd the fact that he was the dam of K.S.R.T.C. bun '£1 queﬁan and alas eoﬁkﬁzm ~ 4' the bus and t& case mar 'I'ubmakr' fxeen "

aw at: three pwsona me Ma.-.-mm Car. P.wa.1 a1:sé,__2 were £23; iz1§::aewe$f tbs Car, who auutn¥md luvs 89081611 awn: V' ﬁoement evidenm of ?,Wa.:; to base: that the ' guntai the accused.

occurred MW In the: 'fef this Ccurt fixrtzw IA I m 1 I tn the

- an ma &a.% Iauelkaé % pc;w=e;1*a;.. i1rx§;¢r sewn 87 art' Q21'-EC arugm so have V afw%mafa::'x'-tat ta aaacum the m-55% , fortm mrw, the rnmw _ . ; A ' \\ %m"5w3'Ww'lMB1 W mmmevmwmmm Maw" -amwwm W» ammmmmmm wmarm uwmau ur asmmmmzm mmra a..;m.zm' Q? KA!€NﬁJA2(A Haém mmm 0% KARMKYAKA mm-2 CA 12 opperrtumty tn the %wutie:::1 ha» rxwukazi mmﬁ 01' Tmmm, tha "§':tf". acqumal as Iiablsz in be set aside. The mm m be manned m the Imam megssmxge anepportum1.y' to the pxvawﬁtiﬂn 5: m"

13. Am:-am, the % me 1%' and order dang! tbs Jmc, Mama, in the is in mm in maniac: to fart fresh diapesal in *3 "5°""

pmaeczmon to lead tbs pa-mama of the £3 dﬁeemd ta send back remas %aa:¢py afthﬁa juamé hr: the mm mm gﬂgfﬂ zzmas

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Karnataka High Court

State By Mandya Rural Police Station vs K Balasubramanyam on 13 April, 2010